Arbitration—Making Award Rule of Court—Supreme Court cannot entertain an application for making the award as Rule of the court, as Court of first instance, even if it has retained control over arbitral proceedings.
(2018) 182 AIC 134 : (2018) AIR(SCW) 1 : (2018) AIR(SC) 1 : (2018) 1 AllWC 821 : (2018) 1 AndhLD 171 : (2017) 6 ArbiLR 321 : (2018) 1…
Unlawful Assembly—Vicarious Liability—Prosecution must prove that the act constituting an offence was done by the members or that the members knew that offence is likely to be committed in furtherance of the common object of that assembly.
(2018) 102 ACrC 629 : (2018) 182 AIC 194 : (2018) 1 AICLR 603 : (2018) AIR(SCW) 93 : (2018) AIR(SC) 93 : (2018) AllSCR(Crl) 36 : (2018) 1 ALT(Crl)…
RYAN SCHOOL CASE::: Anticipatory Bail—Approaching High Court directly—In a murder case there was a media trial against accused persons and District Bar Associations had passed a resolution for not taking up their case—No fault in approach of private respondents in approaching High Court directly as High Court has concurrent jurisdiction.
(2017) AIR(SCW) 5735 : (2017) AIR(SC) 5735 : (2018) AllSCR(Crl) 30 : (2017) CriLR 1267 : (2018) 1 JBCJ 213 : (2017) 12 JT 209 : (2017) 4 LawHerald(SC) 3073 : (2017) 14 Scale…
Service Law-Gratuity—Withholding of—Recovery of Loss—Bank was justified in withholding the amount of gratuity and employer’s contribution towards provident fund to recover the financial loss caused by the employee
(2018) AIR(SCW) 70 : (2018) AIR(SC) 70 : (2018) AllSCR 205 : (2018) 1 CLR 412 : (2018) 1 ESC 4 : (2018) 156 FLR 272 : (2017) 12 JT…
Anticipatory Bail—Application declined in casual manner without assigning reasons—Matter remanded for fresh decision.
(2018) 102 ACrC 637 : (2018) 182 AIC 67 : (2018) 1 AICLR 628 : (2018) AIR(SCW) 179 : (2018) AIR(SC) 179 : (2018) AllSCR(Crl) 20 : (2018) 1 ALT(Crl)…
Section 6A Citizenship—The certificate issued by the Gram Panchayat Secretary/ Executive Magistrate, by no means, is proof of citizenship.
(2018) 181 AIC 76 : (2018) AIR(SCW) 210 : (2018) AIR(SC) 210 : (2017) 4 LawHerald(SC) 3065 : (2017) 14 Scale 103 : (2018) 1 SCC 579 : (2018) 1 UAD 367 SUPREME COURT…
V IMP ::: Advocates—Disciplinary proceedings cannot be initiated by State Bar Council against an Advocate for the acts unrelated to professional conduct.
(2018) AIR(SCW) 199 : (2018) AIR(SC) 199 : (2018) 1 JT 189 : (2017) 4 LawHerald(SC) 3058 : (2018) 1 RCR(Civil) 425 : (2017) 6 RecentApexJudgments(RAJ) 434 : (2018) 1 Scale 39 SUPREME COURT…
IMP:: Maintenance—Judicially separated wife is also entitled for interim maintenance.
(2017) 4 LawHerald(SC) 3064 : (2018) 1 RCR(Criminal) 196 : (2017) 6 RecentApexJudgments(RAJ) 343 SUPREME COURT OF INDIA DIVISION BENCH SANJU DEVI — Appellant Vs. STATE OF BIHAR — Respondent ( Before : Madan…
Education Law—Question Papers—All the examinations in future be held by the CBSE, be held on the basis of the similar questions papers for all the examinees, and the question papers shall be in English, Hindi and other vernacular languages.
2017(4) Law Herald (SC) 3063 : 2017 LawHerald.Org 1837 IN THE SUPREME COURT OF INDIA Before Hon’ble Mr. Justice Arun Mishra Hon’ble Mr. Justice Mohan M. Shantanagoudar Petition(s) for…
Criminal Procedure Code, 1973, S.439-Bail–Cancellation of-Accused was convicted for 10 years but has undergone only 2 months of imprisonment—Bail was granted intra-appeal by High Court- Prosecution stated that accused is a hardened criminal and is still involved in immoral trafficking and forcing young girls into prostitution—Bail Cancelled
(2018) 1 AICLR 836 : (2017) 4 LawHerald(SC) 3062 SUPREME COURT OF INDIA DIVISION BENCH GURIA SWAYAM SEVI SANSTHAN — Appellant Vs. KALI — Respondent ( Before : N.V. Ramana and S. Abdul…